SATYABADI PRADHAN Vs. DAYANIDHI PRADHAN

JUDGEMENT

(1.) Heard further argument and the judgment is as follows.

(2.) The award passed by the Subordinate Judge, Deogarh on 22.04.1991 in Land Acquisition Case No. 21 of 1987 is under challenge. That case was registered in the court of Subordinate Judge, Deogarh on the basis of a reference under Sec. 30 of the Land Acquisition Act, 1894 (in short the Act, 1894) sent by the Zonal Officer. The land in dispute measuring Ac. 16.53 decimals in Khata No. 4 and AC.0.10 decimals in Khata NoA/3, totally measuring AC.16.63 decimals was acquired for Rengali Dam Project. The Land Acquisition Collector made payment of the compensation by granting % to the claimants appellants and % to the opposite parties-respondents. That was opposed by the claimants and, accordingly the aforesaid reference was made.

(3.) Before noting down the facts, the genealogy as not disputed at the Bar is as follows: The above is the genealogy of the family of the claimants-petitioners.